Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 33] [Entire Act] State of Maharashtra - Subsection Section 33(3) in The Pandharpur Temples Act, 1973 (3)[ The outgoing Executive Officer shall be eligible for re-appointment.] [Sub-section (3) was added by Maharashtra 28 of 1979, Section 4(b).]
